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[Cites 0, Cited by 0] [Section 75D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75D(1) in The M.P. Irrigation Act, 1931

(1)Unless the Executive Engineer has, in pursuance of the proviso to sub-section (4) of Section 75-B, undertaken to execute the work, every permanent holder or occupier who is required to undertake the work under the said sub-section shall, subject to orders of the Collector in appeal, if any, undertake and complete the work in accordance with the order as passed by the Executive Engineer.